Section 1 in The Orissa Panchayat Samiti Act, 1959
1. Short title, extent, [Commencement and application] [Substituted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).].
(1)This Act may be called the Orissa [Panchayat Samiti] [Inserted vide Orissa Act No. 24 of 1961.] [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Act, 1959.(2)[ It shall extend to the whole of the State of Orissa :Provided that save as otherwise expressly contained in this Act nothing therein shall apply to any local area with a population of more than twenty thousand to which the provisions of the Orissa Municipal Act, 1950 (Orissa Act 23 of 1950) or to any area to which the provisions of the Cantonments Act, 1924, (2 of 1924) have been or may hereafter be extended] [Substituted vide Orissa Act No. 24 of 1961.].(3)This section and Sub-section (2) of Section 2 shall come into force at once and the remaining provisions of this Act shall come into force in any district on such date as the Government may by notification appoint.(4)Any notification, order or rule and any appointment to an office to be issued or made or any election to be held under this Act may be so issued, made or held after the date of passing of this Act and shall take effect on the date of the coming into force of the remaining provisions thereof in pursuance of a notification referred to in Sub-section (3).(5)[ [* * *] [Inserted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]]
